V RAJENDRAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) This writ petition has been filed seeking issuance of writ of mandamus to direct the respondents to count the entire services of the petitioner who had worked in the cadre of Vocational Instructor from 23.10.1986 for pension purpose and accordingly, direct the respondents to grant pension and pensionery benefits to the petitioner and further to pay the consequential arrears within a stipulated time.

(2.) The petitioner was appointed as Vocational Instructor in the year 1986, in the Government Higher Secondary School, Anakaputhur.

(3.) Thereafter, the Government issued G.O.(2D) No.50, School Education (Nee.Va 3(2)) Department, dated 27.08.2014, regularizing the services of the petitioner, after having sent him for training between 01.04.2013 and 30.06.2013. The petitioner has attained superannuation on 09.01.2012 and was permitted to retire on 31.05.2012 since he was re-employed till the end of the academic year. The petitioner was denied pension on the ground that he has not put in the required regular service and therefore, he was not qualified for getting pension. Challenging the denial of pension, the petitioner is before this Court.